Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66A] [Entire Act] State of Madhya Pradesh - Subsection Section 66A(2) in The M.P. Factories Rules, 1962 (2)The eye sight and colour vision of the person employed as referred to in sub-rule (1) shall be examined at least once in every 12 months up to the age of 45 years and once in every 6 months beyond that age.
